GLORIO FABIANO DIAS Vs. STATE OF GOA

JUDGEMENT

(1.) Heard, Mr. Bhobe, learned Counsel for the applicant and Ms. Gomes, learned Additional Public Prosecutor for respondent no. 1.

(2.) Respondent no. 2 was given legal aid and Advocate Ms. C. Collasso was appointed to appear on her behalf. However, she sought leave to withdraw her appearance on behalf of respondent no. 2, on the ground that all the papers were collected by respondent no. 2 as she wanted to engage a private Advocate. Thereafter, no one appeared on behalf of respondent no. 2. Therefore, on 19-07- 2012, notice was ordered to be issued to respondent no. 2, returnable on 23-08-2012. Respondent no. 2 was served, but she chose not to put appearance, as such I find no other alternative but to dispose of the revision application in the absence of respondent no. 2.

(3.) By this revision application, the applicant has challenged the judgment and order dated 07-01-2009 passed by Additional Sessions Judge-2, Panaji, allowing the revision application preferred by respondent no. 2 against an order dated 17-08-2006 refusing to grant maintenance in favour of respondent no. 2 under Section 125 of the Criminal Procedure Code.